GENERAL MANAGER, PUNJAB ROADWAYS Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of C.Rs. Nos. 318, 319, 460 and 461 of 1987 as a common question of law is involved in all of them.

(2.) IT would suffice to refer to the facts giving rise to C.R. No. 318 of 1987. This revision petition under Article 227 of the Constitution of India is directed against the judgment dated 26th May, 1987 of the learned Additional District Judge, Jalandhar, as an Appellate Authority under the Payment of Wages Act, 1936 (for short 'the Act'), whereby an appeal filed by the General Manager, Punjab Roadways, Jalandhar, the Petitioner, against the judgment, dated 15th January, 1986, passed by the Authority under the Act was dismissed.

(3.) I have heard Shri K.P. Bhandari, the learned Advocate -General, Punjab, 6n behalf of the Petitioner. There is no representation on behalf of the workman -Respondent. The matter is, however, not res integra. I have already dealt with a similar point of law in my judgment in General Manager, Punjab Roadways, Jalandhar v. Nanak Singh, C.R. No. 462 of 1987, decided on 24th July, 1987, wherein I, inter alia, held as under: